High Courts28 Apr 1961Dismissed
Tulsi Vs State
Madhya Pradesh High Court · (1961) JLJ 1313
Criminal Procedure Code, 1898 (CrPC) — Section 164, 533Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1961
385 judgments · page 13 of 20
High Courts28 Apr 1961Allowed
Bubab Bai Sharaf Ali and others Vs Assistant Custodian of Evacuee Property, Indore and another
Madhya Pradesh High Court · (1962) JLJ 283 : (1962) MPLJ 53
Administration of Evacuee Property Act, 1950 — Section 2(d)(ii), 7
High Courts28 Apr 1961Partly Allowed
The Collector Vs Chaturbhuj Panda and Others
Madhya Pradesh High Court · AIR 1964 MP 196 : (1963) ILR (MP) 887
Evidence Act, 1872 — Section 65Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(2)
High Courts28 Apr 1961Dismissed
Mishri Vs State
Madhya Pradesh High Court · (1963) JLJ 762
Criminal Procedure Code, 1898 (CrPC) — Section 164, 364Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Apr 1961Allowed
Collector Raigarh Vs Chaturbhuj Panda
Madhya Pradesh High Court · (1964) JLJ 288
Land Acquisition Act, 1894 — Section 18, 54
High Courts28 Apr 1961Dismissed
State Vs Arjun Singh
Madhya Pradesh High Court · (1961) JLJ 1299
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts27 Apr 1961Dismissed
Dulhanmal Vs Adam Bholu
Madhya Pradesh High Court · (1962) JLJ 256
Madhya Bharat Public Premises Eviction and Recovery of Rent Act, 1951 — Section 3(1)(a)(ii)
High Courts27 Apr 1961Dismissed
Kesheo Prasad Vs A.D. Mani
Madhya Pradesh High Court · (1962) JLJ 132
Representation of the People Act, 1951 — Section 116A
High Courts25 Apr 1961Dismissed
Jagdish Narain Babulal Jaiswal Vs Collector and Others
Madhya Pradesh High Court · AIR 1962 MP 146 : (1962) JLJ 533 : (1962) 7 MPLJ 363
Constitution of India, 1950 — Article 19(1), 245, 31(2)Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 14, 3
High Courts24 Apr 1961Dismissed
Gokulram Bampalatram Vs Bhagwandas Raghuwarprasad and others
Madhya Pradesh High Court · (1962) JLJ 286 : (1962) MPLJ 30
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Apr 1961
The State Vs Dalu Maya Ram
Madhya Pradesh High Court · (1962) CriLJ 343 : (1961) JLJ 1485
Penal Code, 1860 (IPC) — Section 354, 376
High Courts21 Apr 1961Allowed
Gram Panchayat Kaudia Vs Dattolal
Madhya Pradesh High Court · (1961) JLJ 1476
Central Provinces and Berar Panchayats Act, 1946 — Section 46Madhya Pradesh Land Revenue Code, 1954 — Section 236
High Courts20 Apr 1961Dismissed
Roop Singh Devi Singh Vs Sanchalak Panchayat and Samaj Sewa and Another
Madhya Pradesh High Court · AIR 1962 MP 50 : (1962) JLJ 80
Constitution of India, 1950 — Article 12, 226, 311Madhya Bharat Panchayat Rules, 1951 — Rule 144, 145
High Courts20 Apr 1961Dismissed
Ramjit Vs Parasadi
Madhya Pradesh High Court · (1963) JLJ 615
Evidence Act, 1872 — Section 65, 91Registration Act, 1908 — Section 49
High Courts19 Apr 1961Allowed
Public Transport Co. Vs State Transport Authority and Others
Madhya Pradesh High Court · AIR 1962 MP 1
Motor Vehicles Act, 1939 — Section 47(1)
High Courts19 Apr 1961Allowed
Anand Swaroop Vs Kishanchand
Madhya Pradesh High Court · (1961) JLJ 1239
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Apr 1961Allowed
Public Transport Co., Seoni Vs S.T.A. Madhya Pradesh
Madhya Pradesh High Court · (1961) JLJ 1124
Motor Vehicles Act, 1988 — Section 47(b)
High Courts18 Apr 1961Allowed
Ramanlal Manakchand Maheshwari and Others Vs Municipal Committee and Others
Madhya Pradesh High Court · AIR 1963 MP 134 : (1962) ILR (MP) 351
Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 16, 3Central Provinces and Berar Municipalities Act, 1922 — Section 179(1), 53Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3, 3(5), 43
High Courts17 Apr 1961
Daudayal Vs Gulabchand
Madhya Pradesh High Court · (1961) JLJ 1228
Madhya Bharat Municipalities Act, 1954 — Section 14(1)(f)
High Courts17 Apr 1961Dismissed
Satish Kumar Sahu Manmohanlal Sahu Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1961 MP 280 : (1961) ILR (MP) 810 : (1961) JLJ 991
Constitution of India, 1950 — Article 14, 31(2)Land Acquisition Act, 1894 — Section 4(1)Madhya Pradesh Land Acquisition (Amendment) Act, 1959 — Section 3